SOFIA Vs. M P IMMANUEL

JUDGEMENT

(1.) IN the circumstances explained in the petition, the petitioner is granted time till 30.6.2007 to make the payment and avoid the predicament of the sentence being executed against her during the pendency of the appeal. No further time shall be granted. If deposit is made by 30.6.2007, it shall be reckoned as sufficient compliance with the order dt. 2.4.2007.